K.SENTHIL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The minutes of the Executive Committee Meeting of the Tamil Nadu Medical Council, Chennai, dated 17.08.2016, reads as under:-

(2.) Brief facts leading to the filing of the writ petition:- The petitioner joined the Tamil Nadu Medical Services on 21.11.1993, through the Tamil Nadu Public Service Commission as Assistant Surgeon. After working in various places, the petitioner was serving as Professor in the Department of Diabetology at the Madurai Medical College, at the time of filing this writ petition. The petitioner is the person interested in the welfare of Doctors, Patients and Public and as such, he has held several offices in various organizations.

(3.) The status of the petitioner as Elected President of the Council on 15.02.2016 is an accepted fact. The fact that the petitioner submitted an undated letter of resignation is also an accepted fact. But the petitioner claims that, as his letter of resignation, dated 12.08.2016, was revoked through his letter dated 13.08.2016, there is no offer of resignation at all for the respondents to accept the same and therefore, his status as President continues.